- (1.) Leave granted. In this appeal, the short question which arises for our consideration is that Respondent 3 had filed a complaint under Sections 498-A and 379 of the Penal Code, 1860 (for short "IPC").
(2.) The learned counsel appearing for the appellant submits that now there has been a compromise between the parties as Respondent 3 has remarried and has a child from the second marriage. Despite service of notice, she has not appeared in this Court. It is quite evident that she is not interested in pursuing the complaint under Sections 498-A and 379 IPC.
(3.) We have heard the learned counsel appearing for the appellant as also for the State.;